- (1.) JUDGEMENT This is a plaintiffs appeal arising out of a suit for recovery of Rs. 950/- on account of non-delivery of one bale out of a consignment of two bales of cloth which had been booked on 27-8-1952 at Ahemadabad on the Western Railway for delivery to the plaintiff at Farrukhabad on the North Eastern Railway. Only one bale was delivered to the plaintiff and hence it claimed damages for the loss of the other bale.
(2.) THE suit was contested inter alia on the ground that the plaintiff was not entitled to sue. The trial Court dismissed the suit, and its decision was affirmed on appeal by the lower appellate Court.
(3.) THE only question for consideration is whether the plaintiff was entitled to any relief as against the defendant-respondent.;